gujarat sales tax act
Case BriefsSupreme Court

“The intention of the legislature is very clear and unambiguous that the moment any eventuality as mentioned in Section 45(5) occurs, the penalty shall be leviable as mentioned in sub-section (6) of Section 45 of the Gujarat Sales tax Act, 1969”, the Supreme Court observed.

Case BriefsSupreme Court

Supreme Court: Deciding an interesting question of law, the 3-judge bench of Ranjan Gogoi, CJ and SA Nazeer and Sanjiv Khanna, JJ